T. RAJANNA Vs. STATE

JUDGEMENT

(1.) The petitioner, who is accused in Cr. No. 226/13 on the file of the respondent/Police, registered for the offences under Sections 324, 354, 448, 504, 506, IPC, is before this Court seeking for grant of anticipatory bail. The respondent/Police on the complaint of one Shivanna S/o. late Yamaganna, a resident of Ojugunte Gollarahatti (New Extn.), Sira Taluk, Tumkur, have registered the above case against the petitioner and have taken up investigation.

(2.) It is alleged among other things in the complaint that on 1.10.2013 this petitioner had outraged the modesty of Puttiramma, who is his sister-in-law, while she was alone in her house and thereafter when the brother of the complainant had gone near the house of this petitioner at about 8.00 p.m. on the same day to make enquiries about the same, this petitioner is alleged to have abused in vulgar language and assaulted him with a knife on his left forearm and also threatened him with dire consequences. The quarrel was pacified by one Kallappa S/o Sanna Chithappa, Iranna S/o Era Mallanna.

(3.) Learned counsel appearing for the petitioner submits on that very day Puttiramma, the sister-in-law of the complainant had abused the wife of the petitioner in respect of grazing sheep in the land at 1.00 p.m. and in that connection a quarrel had ensued between the two. Thereafter, at about 7.00 p.m. Puttiramma and her husband Poojarappa-the complainant came near the house of the petitioner to make enquiry about the same and at that time they trespassed into the house; caused damage to his house and also assaulted the wife of this petitioner and threatened them with dire consequences. In respect of the said occurrence the petitioner has filed complaint before the police, on the basis of which, case is registered in Cr. No. 228/13 against the complainant -- Puttiramma, Sanniramma and Mallanna. In view of the complaint filed by the petitioner against Puttiramma and the complainant, the present case has been filed as counter blast to the same to take revenge against the petitioner. He further submits, having regard to the offences alleged and the punishment that is provided for the same and since the petitioner hails from a respectable family having deep roots in the Society, he be released on bail as sought for by him.